- Any fine, costs, tax or other sum imposed or assessed by a Magistrate under this Act or under any rule or regulation or bye-law made under it, shall be recoverable by such Magistrate under the Code of Criminal Procedure, 1898 (Act 5 of 1989) as if it were a fine and the same shall be paid to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] concerned to be applied to the purposes of this Act.
